GOVINDBHAI HARJIBHAI MAHESHWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. A.A. Zabuawala, learned advocate for the applicant, on 11/3/2022, 8/4/2022 and 17/6/2022 was not present. This Court on 24/6/2022 passed the following order:-

(2.) This Court since had called for the report from learned in-charge District Judge, Morbi, who has forwarded the report urging this Court that learned Principal District Judge is on leave. According to him, out of 32 witnesses, eight have been already examined and the remaining witnesses will take about six months period for the trial being concluded.

(3.) Ms. Jirga Jhaveri, learned Additional Public Prosecutor has argued the matter at length. According to her, the applicant has distinguished role. It cannot be equated with the role of those, who have been enlarged on bail. She has further urged that noticing this role of printing fake currency notes, no discretion shall be exercised.